LAWS(MAD)-2016-8-231

U ARUL MOZHI Vs. REGISTRAR TAMIL NADU

Decided On August 19, 2016
U Arul Mozhi Appellant
V/S
REGISTRAR TAMIL NADU Respondents

JUDGEMENT

(1.) Since the issues involved in all the above writ petitions are similar in nature, they have been taken up for hearing, together, and disposed of by way of a common order.

(2.) The petitioners are final year M.B.B.S. students of Madha Medical College and Research Institute, affiliated to the Tamil Nadu Dr.M.G.R. Medical University, Guindy, Chennai, (hereinafter referred to as ' the University').

(3.) The petitioners have stated that they are meritorious students and they had obtained good marks in the previous examinations, written by them, as part of their M.B.B.S. Degree Course. However, they have been declared to have failed in the practical examination, held during the month of February, 2016.